Madhya Pradesh High Court
Hiralal Mishra vs Rajesh Parwani on 12 August, 2024
Author: Achal Kumar Paliwal
Bench: Achal Kumar Paliwal
1 CR-603-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CR No. 603 of 2023
(HIRALAL MISHRA Vs RAJESH PARWANI AND OTHERS )
Dated : 12-08-2024
Shri Abhay Tiwari - Advocate for the applicant.
Shri Paresh Pareek - Advocate for the respondents.
Heard on I.A. No. 13941/2024, which is an application under Section 151 of Cr.P.C.
After due consideration, the same is allowed.
Let necessary amendment be carried within a period of seven working days.
Learned counsel for the applicant is directed to supply a copy of document to learned counsel for the other side.
List the matter thereafter.
(ACHAL KUMAR PALIWAL) JUDGE R Signature Not Verified Signed by: ROSHNI SINGH Signing time: 13-08-2024 12:26:31